SHASHI BHUSHAN Vs. PRADEEP KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) RESPONDENT Nos. 4 to 9 are proforma respondents.

(3.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 14.3.2007 passed by the Incharge District Judge, Dehradun in Civil Revision No. 39 of 2007, Pradeep Kumar and others Vs. Shashi Bhushan and others (Annexure No. 1 to the writ petition).